UNITED INDIA INSURANCE CO LTD Vs. LALNUNENGA

JUDGEMENT

(1.) THIS appeal is preferred against the judgment and award dated 28. 1. 2008 passed by the learned Member, Motor Accident Claims Tribunal, Aizawl, Mizoram in MACT Case No. 92/2006 by which an award amounting to Rs. 3,66,500/- was awarded with 9% interest from the date of filing of the petition till realization. The award is recoverable from the opposite party namely, the United India Insurance Co. Ltd. , the appellant herein.

(2.) FEELING aggrieved, this present appeal has been filed by the United India Insurance Co. Ltd. , seeking to set aside of the same in view of the facts situation and grounds contended.

(3.) WE have heard Mr. M. M. Ali, learned counsel for the appellant as well as Mr. S. N. Meitei, learned counsel for the respondent No. 1. None appears on behalf of the respondent No. 2.